VIJAYA Vs. M SELVARAJ

JUDGEMENT

(1.) Inveighing the order dated 18.8.2008 passed in I.A. No. 873 of 2007 in O.S. No. 271 of 2005 by the Principal District Munsif, Namakkal, this civil revision petition is focused.

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this revision would run thus:

(3.) Being aggrieved by and dissatisfied with the said order passed in the LA., this civil revision petition is focussed on the following grounds: